Karnataka High Court
Archaka Annayappa Since Dead By Lrs vs The State Of Karnataka By Its Secretary ... on 27 February, 2013
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
WRIT PETITION NO.25450 OF 2005 (LR)
BETWEEN:
ARCHAKA ANNAYAPPA,
SINCE DEAD BY LRs
1. A.RAMSANJEEVAIAH
S/O LATE ARCHAKA ANNAYAPPA,
AGED ABOUT 35 YEARS,
OCC: ARCHAKA OF ANJANEYA TEMPLE
R/O CHIKKAJALA VILLAGE,
JALA HOBLI, BANGALORE NORTH
ADDL. TALUK, YELAHANKA,
BANGALORE-562 157.
2. SMT.ANANTHAMMA
D/O. ARCHAKA ANNAYAPPA
AGED ABOUT 45 YEARS,
OCC: HOUSE-WIFE
RESIDENT OF CHIKKAJALA VILLAGE,
JALA HOBLI, BANGALORE NORTH
(ADDL). TALUK, YELAHANKA,
BANGALORE-562 157.
...PETITIONERS
(BY SRI N.SONNE GOWDA, ADV.)
AND:
1. THE STATE OF KARNATAKA
2
BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE LAND TRIBUNAL,
BANGALORE NORTH ADDL. TALUK,
YELAHANKA,
BY ITS SECRETARY
3. ANJANAPPA
S/O MUNIHANUMAIAH,
SINCE DEAD BY HIS LRs
(a) SMT.PUTTAMMA,
W/O LATE ANJANAPPA
SINCE DEAD BY HIS LRs
3(a)(1). SMT.HANUMAKKA
W/O BYRANNA, MAJOR,
RESIDENT OF BANDEKODIGEHALLI
VILLAGE, JALA HOBLI,
BANGALORE NORTH TALUK
3(a)(2). SMT.SHARADAMMA
W/O.RAMANJINAPPA,
MAJOR, RESIDENT OF MUTHAGADAHALLI,
JALA HOBLI, BANGALORE NORTH TALUK.
3(a)(3). SMT.RAJAMMA
D/O LATE ANJINAPPA, MAJOR,
RESIDENT OF THIMMASANDRA VILLAGE,
TARAUNISE POST, JALA HOBLI,
BANGALORE NORTH TALUK,
PIN-562 157.
3(a)(4). SMT.SAROJAMMA,
W/O PUTTANNA, MAJOR,
RESIDENT OF BAGALUR VILLAGE,
3
JALA HOBLI, BANGALORE NORTH TALUK.
3(a)(5). SMT.RAJAMMA
W/O.LATE SHIVANNA,
AGED ABOUT 39 YEARS,
RESIDING AT DOOR NO.787, 'D' BLOCK,
NEAR VINAYAKA TEMPLE,
SAHAKARINAGAR,
BANGALORE-560 092.
4. V.S.ARAVINDAN,
S/O V.R.SINGARACHARI,
AGED ABOUT 38 YEARS,
RESIDING AT NO.42/1, 2ND CROSS,
MANJUNATHA LAYOUT,
R.T.NAGARA,
BANGALORE-560 032.
...RESPONDENTS
(BY SRI SRI T.P.SRINIVAS, AGA FOR R1 & R2,
SRI T.N.VISHWANATH & T.N.RAMESH, ADVS. FOR R4
SRI T.PUTTASWAMY, ADV.FOR R3(b)))
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO SET-ASIDE
THE SAID ORDER DT.11.3.1987 PASSED IN NO.LRF (INA)
695/79-80 AND NO. LRF (INA) 15/80-81 BY THE LAND
TRIBUNAL, BANGALORE NORTH TALUK, YELAHANKA AS BEING
ILLEGAL AND IRREGULAR (ANNX.D)
THIS WRIT PETITION COMING ON FOR HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
4 Memo has been filed praying to dismiss the petition as settled out of Court. The same is taken on record.
2. Accordingly petition stands dismissed as withdrawn in terms of memo.
Sd/-
JUDGE lnn